ANGITA DEY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This is a bail application filed by the applicant under Sec. 439 of CrPC for granting bail to the accused Tanmoy Dey who has been arrested in connection with West Agartala Women P.S. Case No.21/2024 registered under Ss. 376/506 of IPC. Heard Mr. Soumyadeep Saha, learned counsel appearing for the applicant and Mr. S. Ghosh, learned Addl. P.P. appearing for the State-respondent. The fact of the case is that a complaint had been lodged by the victim (name withheld) before the O.C., Airport P.S. alleging that she was raped by the accused Tanmoy Dey on 24/4/2024 at Hotel Grand Jury, Usha Bazar at 2 pm. Subsequently, on the basis of such complaint West Agartala Women PS Case No.21/2024 was registered against the said accused.

(2.) It is contended by Mr. Saha, learned counsel appearing for the applicant that the accused has falsely been implicated with the instant case. There was a love affair between the complainant and the accused. Out of that love affair, they visited so many places and even the complainant herself accompanied him to a hotel at Ushabazar, Agartala. It is also stated that the victim has visited a tourist place at 'Narikel Kunja', Dhalai Tripura. The documents enclosed with the application show that after the incident on 24/4/2024 when she alleged of sexual assault, she visited 'Narikel Kunja' and stayed there. The entry tickets and other documents of 'Narikel Kunja Resort' have also been enclosed with this bail application.

(3.) On overall considerations of the matter, in my opinion, this is a fit case for granting bail to the accused on the following grounds: